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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2)(c) in The M.P. Forest (Contract) Rules, 1927

(c)As soon as the forest contractor has begun cutting operations in any section, he may begin carting operations therein but when he begins cutting operations in Section No. 4, he shall be deemed to have surrendered all his rights under his contract to all forest produce in Section No. 1. When he begins cutting operations in Section No. 5 he shall be deemed similarly to have surrendered all his rights in Section No. 2. And so on, throughout the coupe.